Dear Taxpayer,
Greetings from e-Filing.
Your e-filing account has been de-activated as it was suspected that your case falls within the meaning contained under the provisions of section 160 or section 168 of the Income Tax Act(ie. estate of a deceased or estate of an insolvent).
A separate registration process has been framed namely "Register as Representative" for situations covered under section 160 and "Register to act on behalf of self" for situation covered under section 168. Kindly use these functionalities and re-register the entity PAN to regularize the registration.
In case, you are not covered under the above stated provisions of the Income Tax Act, kindly cooperate with the department with furnishing of documents supporting your genuine status. The documents may be send by email to efilingwebmanager@incometax.gov.in. On verification of the genuineness, the account will be reactivated.
The documents that may be submitted along with the copy of the PAN card or PAN allotment letter, can be as follows:
- Trust deed
- Deed of Forming of Association of Person or Body of Individuals
- Declaration from members of the HUF
- Any others which may support the claim
Apologies for any inconvenience caused in this attempt to streamline the processes
Regards,
Income Tax e-Filing
